Section 22(2) in Kerala Cultural Activists Welfare Fund Act, 2010
(2)Upon the publication of a notification under sub-section (1),-(a)all Directors of the Board shall, as from the date of such publication, be deemed to have vacated their offices as such Directors,(b)all the powers and duties which may be exercised or performed by the Board shall, during the period of supersession, be exercised or performed by such officer or officers, as may be specified in the notification, and(c)all funds and other properties vested in or owned or controlled by the Board shall, during the period of supersession, vest in the Government.
